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Judgment
ORDER
IA 99/2023 in IA 1/2023
Ld. Sr. Counsel for the Applicant and Ld. Sr. Counsel for the Administrator are present. The Interlocutory Application bearing IA No. 99 of 2023 is taken out by the Applicant in the Interlocutory Application bearing IA No. 1 of 2023, where in addition to the Administrator, the Committee of Creditors are arrayed as a party Respondent. Ld. Sr. Counsel, Mr. Kapil Sibal appears for the newly added Respondent (i.e. Committee of Creditors). Heard Ld. Sr. Counsel, Mr. Mukul Rohatgi and Mr. Darius Khambata, appearing for the Applicant.
Ld. Sr. Counsel for the Committee of Creditors waives service of Notice and seeks time to place on record Affidavit in Reply. Time is allowed. Affidavit in Reply be placed on record well before the adjourned date by duly serving a copy to the other side well in advance. By consent of the Parties, stand over to 16.01.2023, for Affidavit in Reply, with the understanding that the Applicant shall be re-joining on 17.01.2023.
Interim Orders in force to be continued till the next date of hearing. Registry is directed to retain the position of this matter High on Board on the adjourned date, as this is a part heard matter.
IA 150/2023
Ld. Sr. Counsel for the Applicant, Dr. Abhishek Manu Singhvi and Ld. Sr. Counsel, Mr. Darius Khambata for the Respondent are present. List this Interlocutory Application on Board on 16.01.2023, for further consideration and hearing. Registry is directed to retain the position of this matter High on Board on the adjourned date, as this is a part heard matter.